- (1.) Heard on question of admission.
(2.) The intra court appeal has been preferred, questioning the legality of interlocutory order dated 20.12.2011, passed by Single Bench in SBCWP No. 5341/2011, whereby interim stay order dated 22.07.2011 has been vacated.
(3.) Prayer has been made by the appellants in the writ application that the appellants Committee has lost the period from 19.02.2008 to 06.11.2010 due to interim orders passed by the Court in litigation, which they finally won and the said period should be extended to the appellants and the appellants' Committee should be permitted to function for the period in which interim stay operated.;